- (1.) This is the defendant s Regular Second Appeal filed under Section 100 of the Code of Civil Procedure. Suit filed by original plaintiff Shesh Dhar (predecessor-in-interest of the respondents herein) being Civil Suit R.B.T. No. Whether reporters of Local Papers may be allowed to see the judgment 208/99/92, titled as Shesh Dhar vs. Guddo Ram alias Rajesh Kumar, stands decreed by the Sub Judge, 1st Class, Court No. 2, Dehra, District Kangra, H.P., in terms of judgment and decree dated 27.12.2000. Such findings of fact, judgment and decree stands affirmed by the District Judge Kangra at Dharamshala, in terms of judgment and decree dated 20.2.2004, passed in Civil Appeal No. 30-G/XIII-2001, titled as Guddo Ram alias Rajesh Kumar vs. Shesh Dhar (now deceased) through LRs.r, filed by the defendant Guddo Ram (appellant herein). Thus, the present appeal arises out of concurrent findings of fact.
(2.) The appeal was admitted on the following substantial question of law:- 1. Whether the two courts below have erred in placing reliance upon Ext. P-2, a judgment passed in a suit under Section 6 of the Specific Relief Act in coming to the conclusion that the title of the plaintiff qua the suit land stood proved in view thereof
(3.) Having heard learned counsel for the parties as also perused the record, I am of the considered view that no ground for interference is made out in the present appeal.;